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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Goa - Subsection

Section 75(2) in The Corporation of the City of Panaji (Election) Rules, 2004

(2)Notwithstanding anything contained in sub-rule (1), it shall be necessary for any Presiding Officer or Polling Officer or any other Officer to attest the thumb impression of the voter on the register of voters.